Section 23(c) in The U.P. Municipalities Act, 1916
(c)the [District Judge] [Substituted by U.P. Act No. 17 of 1982 for the word 'Court'.] may, at any stage of the proceedings, require the petitioner to give [* * *] [Omitted by U.P. Act No. 7 of 1949.] further security for the payment of all costs incurred or likely to be incurred by any respondent;
